Thahira Beevi vs Deputy Superintendent Of Police
2023 Latest Caselaw 9558 Ker

Citation : 2023 Latest Caselaw 9558 Ker
Judgement Date : 5 September, 2023

Kerala High Court

Thahira Beevi vs Deputy Superintendent Of Police on 5 September, 2023

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                   &
               THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
    TUESDAY, THE 5TH DAY OF SEPTEMBER 2023 / 14TH BHADRA, 1945
                       WP(CRL.) NO. 165 OF 2023
PETITIONER:

          THAHIRA BEEVI
          AGED 62 YEARS
          W/O SULAIMAN, T.S. MANZIL, KOLLONAM, KURIYODE,
          CHADAYAMANGALAM, KOLLAM DISTRICT, PIN - 691534
          BY ADV LATHEESH SEBASTIAN
RESPONDENTS:

    1     DEPUTY SUPERINTENDENT OF POLICE
          KOTTRAKKARA, KOLLAM DISTRICT, PIN - 691506
    2     STATION HOUSE OFFICER
          CHADAYAMANGALAM POLICE STATION,
          KOLLAM DISTRICT, PIN - 691534
    3     MUHAMMED SHAFEEK
          AGED 25 YEARS
          S/O MUHAMMED RAFEEK, KURAVANKONAM HOUSE, ANAKKUDI,
          KANCHINADA P.O., KOCHALUMMOODE, PANGODE,
          THIRUVANANTHAPURAM, PIN - 695609
    4     MUNEERA
          AGED 50 YEARS
          W/O MUHAMMED RAFEEK, KURAVANKONAM HOUSE, ANAKKUDI,
          KANCHINADA P.O., KOCHALUMMOODE, PANGODE,
          THIRUVANANTHAPURAM, PIN - 695609
    5     ADDL.R5: THE DEPUTY SUPERINTENDENT OF POLICE
          DISTRICT CRIME BRANCH, KOLLAM RURAL POLICE,
          KOTTARAKKARA, KOLLAM - 601 021

          (ADDL.R5 IS IMPLEADED AS PER ORDER DATED 22/02/2023 IN
          IA 1/2023 IN WP(CRL.) 165/2023)
          SRI.P.M.SHAMEER, SR.GP
     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
05.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.)NO.165 OF 2023

                                     2




                               JUDGMENT

Dated this the 5th day of September, 2023

Anu Sivaraman, J.

The learned counsel for the petitioner submits that the writ

petition is not pressed.

This writ petition is, accordingly, dismissed as not pressed.

Sd/-

ANU SIVARAMAN JUDGE Sd/-

C. JAYACHANDRAN

JUDGE NP